SHAKEEL Vs. STATE OF U P & ANOTHER

JUDGEMENT

(1.) List has been revised. Sri R.K. Mishra, learned counsel for the revisionist, Sri Raghuvendra Prakash, learned counsel for the opposite party no.2 and the learned A.G.A. for the State are present.

(2.) This criminal revision has been preferred against the judgement and order dated 11.9.2013 passed by the learned Additional Sessions Judge, Court No.06, Azamgarh in Criminal Appeal No.58 of 2013 (Shanti Devi v. State of U.P.), whereby the order dated 1.7.2013 passed by the Principal Magistrate, Juvenile Justice Board, Azamgarh in Application No.31 of 2013, case crime no.236 of 2013, under Sections 363, 366, 376 (2) (d), 392, 411 I.P.C. and 3/4 of the Protection of Children From Sexual Offences Act, 2012, P.S. Phoolpur, District Azamgarh has been set aside and the appeal has been allowed.

(3.) Learned counsel for the revisionist has argued that the revisionist-Shakeel was declared juvenile by order dated 1.7.2013 of the Principal Magistrate, Juvenile Justice Board, Azamgarh.